Section 28(3) in Rajasthan State Highways Act, 2014
(3)No non-motorized vehicle, including a cycle, or any motorized vehicle which cannot achieve the maximum speed specified for a highway, not being a road having a carriageway width of less than ten meters, shall enter into, or use that highway except to the extent of use of a lane, if any, earmarked for such vehicles. Provided, however, that the State Government may, by notification in the Official Gazette, permit or authorise access in such manner, to such extent and for such period as may be specified therein.
